(1)a prisoner. - if introduced into or removed from any prison, or received, possessed or transferred by such prisoner, and such article -(a)had not been issued for his personal use from prison stores or supplies, under proper authority;(b)had been so issued, is possessed or used at a time or place other than such as is authorized; or(c)had not been placed in his possession for introduction, removal or use, as the case may be, by proper authority.
